Section 69(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)Section 27 of the Indian Stamp Act, 1899 (Central Act 2 of 1899) shall be read as if it specifically required the particulars to be set-forth separately in respect of property situated in the area under the jurisdiction of a Gram Panchayat and in respect of property situated outside such area; and

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State of Andhra Pradesh - Subsection

Section 69(2)(a) in Andhra Pradesh Panchayat Raj Act, 1994